Samrat Reddy Palla vs The State Of Telangana
2023 Latest Caselaw 3023 Tel

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                CRIMINAL PETITION No.9858 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of

the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.')

by the petitioner-respondent No.1 to quash the proceedings

against them in D.V.C.No.14 of 2023 pending on the file of

the learned IV Additional Junior Civil Judge-cum-XV

Additional Metropolitan Magistrate, Medchal-Malkajgiri

District at Kukatpally.

02. Heard learned counsel for the petitioner and

Sri S.Ganesh, learned Assistant Public Prosecutor for

respondent No.1-State. Perused the record.

03. In the light of the Judgment in Gaddameedi

Nagamani v. State of Telangana 1, a petition to quash

the proceedings in Domestic Violence Case is not

maintainable, as Section 29 of the Protection of Women

from Domestic Violence Act, 2005 affords an efficacious

2015 (2) ALD (CRL.) 764

remedy by way of an appeal against the act of the Court

below in taking cognizance and numbering the D.V.C.

04. In view of the above, the petitioners are at

liberty to avail the said remedy.

05. However, in view of the request made by the

learned counsel for the petitioner-respondent No.1, the

appearance/attendance of the petitioner-respondent No.1

in D.V.C.No.14 of 2023 pending on the file of the learned IV

Additional Junior Civil Judge-cum-XV Additional

Metropolitan Magistrate, Medchal-Malkajgiri District at

Kukatpally, is dispensed with, unless his presence is

required by the trial Court for a specific purpose and he

shall be represented by his counsel.

06. Accordingly, this Criminal Petition is disposed

of.

Pending miscellaneous applications, if any, shall stand closed.

__________________________________ G. ANUPAMA CHAKRAVARTHY, J Date: 09-OCT-2023 KHRM